HARISH CHANDRA RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought the indulgence of this Court for a direction to the respondents to grant the benefit of ACP to the petitioners by reckoning the services rendered by them under U.P. Basic Education Board.

(3.) Facts in brief are that the petitioners were appointed as Class-IV employees from 1986 to 2000 in different schools run by U.P. Basic Shiksha Parishad. In the year 2006, the Uttarakhand School Education Act was enacted and came into force on 22/4/2006 and by virtue of Sec. 58 of the Uttarakhand School Education Act, 2006, the employees working in the U.P. Basic Shiksha Parishad have been given the status of the government servant with effect from that date. Now, the controversy which compel the petitioners to move this Court is that the petitioners have not been granted ACP for the reason that the service rendered by them under Basic Shiksha Parishad is not being counted.